RAJESHBHAI DEVSHIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today, learned advocate for the applicants submits that the applicant no.1 namely Rajeshbhai Devshibhai Solanki is passed away on 29/5/2021. Thus, learned advocate for the applicants does not press this application qua the applicant no.1. Accordingly, present application stands disposed of qua the applicant no.1.

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicant no.2 and complainant has been resolved amicably, this matter is taken up for final disposal forthwith.

(3.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant no.2 has prayed for quashing and setting aside FIR being CR No. I-61 of 2019 registered with Talala Police Station District Gir Somnath for the offence punishable under Ss. 406 , 420 and 114 of the Indian Penal Code as well as other consequential proceedings arising therefrom.